RBI/2011-12/546
A.P. (DIR Series) Circular No.123

May 10, 2012

To,

All Authorised Dealer Category - I Banks

Madam / Sir,

Risk Management and Inter Bank Dealings

Attention of Authorized Dealers Category – I (AD Category – I) banks is invited to A.P. (DIR Series) Circular No.58 dated December 15, 2011 on the captioned subject.

2. In terms of the above circular, Intra-day open position / daylight limit of Authorised Dealers should not exceed the erstwhile Net Overnight Open Position Limit available to them. It was further clarified through FEDAI Circular SPL-58/Risk Mgmt./2011 dated 21st December 2011 that restrictions placed on Intraday positions limits is only applicable for positions involving Rupee as one of the currencies.

3. On a review it has been decided to fix the intra-day open position / daylight limit of the Authorised Dealers at five times the Net Overnight Open Position Limit available to them or the existing Intra-day open position limit as approved by the Reserve Bank, whichever is higher, for positions involving Rupee as one of the currencies.

4. The directions contained in this circular have been issued under sections 10(4) and 11(1) of the Foreign Exchange Management Act 1999 (42 of 1999) and are without prejudice to permissions/approvals, if any, required under any other law.

Yours faithfully,

 (Rudra Narayan Kar)
Chief General Manager